Satya Narayan Nawariya Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 517 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D. B. Civil Special Appeal (Writ) No. 1565/2019

                                        In

                S. B. Civil Writ Petition No. 13386/2019

Satya Narayan Nawariya son of Shri Kanwar Lal Nawariya, aged
about 54 Years, R/o K.R. 236, Civil Line, Opp. MBBS Hospital
Nayapura, Kota (Raj.)
                                                                    ----Appellant
                                    Versus
1.      State of Rajasthan, through the Principal Secretary,
        Department of Personnel, Government of Rajasthan,
        Secretariat, Jaipur.
2.      Registrar, Board of Revenue, Rajasthan, Ajmer.
3.      Divisional Commissioner, Kota Division, Kota
4.      Gokul Prasad Soni, presently working on the post of
        Assistant Office Superintendent in the office of Divisional
        Commissioner, Kota Division, Kota.
                                                                 ----Respondents

For Appellant : Mr. Mahendra Sharma Advocate.

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment

20/01/2021

Appellant has filed the appeal challenging order dated

13.08.2019 passed by the learned Single Judge, whereby, writ

petition filed by the appellant was dismissed.

Learned counsel for the appellant has submitted that

Respondent No. 4 was junior to the appellant, yet he had been

wrongly shown as senior to the appellant.

(2 of 2) [SAW-1565/2019]

In the present case, seniority list of the appellant vis à

vis Respondent No. 4 was published way back in the year 1987

and appellant was shown at Serial No. 3, whereas, Respondent

No. 4 was shown at Serial No. 1. Thus, so far as Respondent No.

4 is concerned, he was treated as senior to the appellant from the

date of induction in service.

In these circumstances, learned Single Judge rightly

held that the grievance raised by the appellant at such a belated

stage could not be entertained.

No ground for interference is made out.

Dismissed.

                                    (MANOJ KUMAR VYAS),J                                               (SABINA),J




                                   Manoj Narwani/58

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